Ramanuj Singh @ R.N. Singh vs The State Of Jharkhand & Ors
2021 Latest Caselaw 464 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(C) No. 6531 of 2017

         Ramanuj Singh @ R.N. Singh                    ...    ...     Petitioner
                                          Versus
         The State of Jharkhand & Ors.                 ...     ...    Respondents
         CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. A.N. Deo, Advocate For the Respondents : Mr. Mithilesh Singh, GA-IV

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Order No. 05 Dated: 01.02.2021

The present writ petition is taken up today through Video conferencing.

A supplementary affidavit dated 08.02.2018 has been filed on behalf of the petitioner stating inter alia that pursuant to filing of the writ petition, the boundary wall as well as the building existing over Plot No. 1422, Khata No. 14 have been demolished by the officials of the Forest Division, Ramgarh.

The learned counsel for the petitioner submits that the said action of the officials of the Forest Division, Ramgarh is completely arbitrary and illegal as the petitioner was already acquitted in the criminal case lodged against him under Section 33, 63 and 66A of the Indian Forest Act vide judgment dated 14.06.2016 passed by the Chief Judicial Magistrate, Ramgarh.

Mr. Mithilesh Singh, the learned GA-IV appearing on behalf of the respondents, prays for four weeks' time to seek instruction and file counter affidavit on behalf of the respondents.

In view of the said prayer, put up this case under the heading "For Admission" after four weeks.

(Rajesh Shankar, J.) Manish